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“Section 199(2)(b)”

Section References (mined)Section 199Section 199(2)(b)2 judgments

The decision most relied on for Section 199(2)(b) is J.K. (Bom.) Limited v. CBDT and Another (118 ITR 312), cited in 50 judgments on BharatTax.

Leading authorities on Section 199(2)(b)

J.K. (Bom.) Limited v. CBDT and Another
118 ITR 312 · 1979 · High Court
50
citing judgments

The case elucidates the meaning of 'management services', detailing its components and considering whether such services qualify as 'technical services' for income tax purposes, particularly in relation to fees for technical services.

(1993) 199 ITR 424 (Del) and J.P. Srivastava& Sons (Kanpur) Ltd. v. CIT
111 ITR 326 · 1978 · High Court
44
citing judgments

When exercising revisional powers under Section 263, the Commissioner must examine the merits of the assessee's objections and establish on record how the assessment order is erroneous and prejudicial to the revenue. The Commissioner cannot merely direct a re-examination or delegate this fundamental duty.

DIT (Exemption) v. Girdharilal Shewnarain Tantia Trust
199 ITR 215 · 1993 · High Court
24
citing judgments

The 'income' contemplated by Section 11 is the real income, not merely the assessed or assessable income, and income from property held under trust must be arrived at in a normal commercial manner. This implies that statutory deductions under Section 14 are not applicable when income from property held under trust is excluded.

Judgments citing Section 199(2)(b)

Sree Jeshta Laxmi Welfare and Charitable Trust, Bangalore vs. Commissioner of Income Tax (Exemptions), Bangalore

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1803/BANG/2025[NA]Status: DisposedITAT Bangalore25 Feb 2026

Bench: Shri Prashant Maharishi & Shri Soundararajan Kassessment Year : 2026-27 M/S. Sree Jeshta Laxmi Welfare & Vs. Cit (Exemptions), Charitable Trust, Unity Building Annexe, No.50, Karnataka Layout, Mission Road, 2Nd Cross, Basaveshwara Nagar, Bengaluru. Bengaluru – 560 079. Pan : Aakts 9479 B Appellant Respondent

For Appellant: Shri. Rajeev Nulvi, AdvocateFor Respondent: Shri. Muthu Shankar, CIT(DR)(ITAT), Bangalore
Section 12A

mandatory. As the application is filed late by the assessee, the only option left with the assessee is to make application under section 199(2)(b) of the Act before the learned Principal CIT for condonation of delay. 9. Even otherwise on the merit of the case, we find that

Punnayurkulam Service Co Operative Bank Ltd No P 417, Punnayurkulam vs. Income Tax Officer, Guruvayur

In the result, the appeal filed by the assessee stands dismissed

ITA 446/COCH/2025[2023-24]Status: DisposedITAT Cochin08 Aug 2025AY 2023-24

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K, Jm Assessment Year: 2023-24 Punnayurkulam Service Cooperative .......... Appellant Bank Ltd. No. P417, Punnayurkulam, Thrissur. [Pan: Aacap 6129 J] Vs. Income Tax Officer .......... Respondent Ward-1, Thrissur. Appellant By: Shri Ramdas M, Ca Respondent By: Smt. Leena Lal, Sr. Dr Date Of Hearing: 04.08.2025 Date Of Pronouncement: 08.08.2025 O R D E R Per: Inturi Rama Rao, Am This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 20.05.2025 For Assessment Year (Ay) 2023-24. 2. Brief Facts Of The Case Are That Assessee Is A Cooperative Society Registered Under Kerala Co-Operative Societies Act, 1969. It Is Classified As Primary Agricultural Credit Cooperative Society. It Is Engaged In The Business Of Accepting Deposits From Its Members & Providing Credit Facilities To Its Members. The Return Of Income For The A.Y. 2023-24 Was Filed On 31/12/2020 Declaring Nil Income After

For Appellant: Shri Ramdas M, CAFor Respondent: Smt. Leena Lal, Sr. DR
Section 139(1)Section 143(3)Section 199(2)(b)Section 80ASection 80PSection 80P(2)(a)

IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI SOUNDARARAJAN K, JM Assessment